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Supreme Court Of India judgments

59,847 judgments · page 1,360 of 2,993

Supreme Court05 Jan 2005Allowed

Ishwar Singh Vs State of Rajasthan and Others

Supreme Court Of India · AIR 2005 SC 773 : (2005) 99 CLT 430 : (2005) 104 FLR 715 : (2005) 1 JT 140 : (2005) 2 SCC 334 : (2005) SCC(L&S) 260 : (2005) 1 SCR 96 : (2005) 2 SLJ 425 : (2005) 2 UPLBEC 1242

Constitution of India, 1950 — Article 226Rajasthan Co-operative Societies Act, 1965 — Section 118, 123, 123(6), 124, 124(1)Rajasthan Co-operative Societies Rules, 1966 — Rule 41
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Supreme Court05 Jan 2005Allowed

Chairman/M.D., Mahanadi Coalfields Ltd. and Others Vs Sri Sadashib Behera and Others

Supreme Court Of India · (2005) 5 ALLMR 222 : (2005) 1 AWC 458 Supp : (2005) 3 ESC 332 : (2005) 104 FLR 650 : (2005) 11 JT 190 : (2005) 1 LLJ 870 : (2005) 1 PLJR 247 : (2005) 2 SCC 396 : (2005) SCC(L&S) 289 : (2005) 1 SCR 60 : (2005) 2 SLJ 77

Apprentices Act, 1961 — Section 2, 22, 22(1), 22(2), 6Apprenticeship Rules, 1991 — Rule 6, 6(3)Constitution of India, 1950 — Article 226
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Supreme Court05 Jan 2005Disposed Of

Satluj Jal Vidyut Nigam Ltd. and Another Vs Sangh Dass and Another

Supreme Court Of India · AIR 2005 SC 891 : (2005) 2 ALT 1 : (2005) 1 AWC 452 Supp : (2005) 1 JCR 184 : (2005) 1 JT 46 : (2005) 2 PLJR 80 : (2005) 9 SCC 217 : (2005) 1 UPLBEC 545

Constitution of India, 1950 — Article 226Land Acquisition Act, 1894 — Section 30, 4(1)Land Reforms Act, 1953 — Section 27, 27(1), 27(3), 27(4)
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Supreme Court05 Jan 2005Allowed

Iridium India Telecom Ltd. Vs Motorola Inc.

Supreme Court Of India · AIR 2005 SC 514 : (2005) 2 ALD 34 : (2005) 5 ALLMR 191 : (2005) 2 ALT 32 : (2005) 2 AWC 1872 Supp : (2005) 3 BomCR 781 : (2005) 107 BOMLR 967 : (2005) 2 CALLT 59 : (2005) 1 CTC 304 : (2005) 118 DLT 216 : (2005) 1 JT 50 : (2005) 2 LW 57 : (2005) 1 MhLj 678

Civil Procedure Code Amendment Act, 1877 — Section 119, 16, 160, 17, 182Civil Procedure Code Amendment Act, 1976 — Section 97, 97(1)Civil Procedure Code Amendment Act, 2002 — Section 16
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Supreme Court04 Jan 2005Allowed

Sunil Kumar Singh Vs Union of India (UOI) and Others

Supreme Court Of India · AIR 2005 SC 609 : (2005) 2 ALD 1 : (2005) 2 ALT 31 : (2005) 1 AWC 361 Supp : (2005) 2 CALLT 79 : (2005) 1 ESC 84 : (2005) 1 JCR 145 : (2005) 1 JKJ 19 : (2005) 1 JT 129 : (2005) 1 LLJ 695 : (2005) 9 SCC 371 : (2005) 2 SCR 25 : (2005) 2 UPLBEC 1282

Constitution of India, 1950 — Article 136
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Supreme Court04 Jan 2005Dismissed

M.K. Kotecha Vs Commissioner of Central Excise, Aurangabad

Supreme Court Of India · (2005) 98 ECC 182 : (2005) 179 ELT 261 : (2005) 2 MLJ 157 : (2005) 1 SCC 728 : (2005) 1 SCR 42

Central Excise (Valuation) Rules, 1975 — Rule 6, 7Central Excise Rules, 1944 — Rule 173C, 173C(1)Central Excises and Salt Act, 1944 — Section 11A(1), 11D, 35L, 4, 4(1)
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Supreme Court04 Jan 2005Allowed

State of U.P. and Another Vs Pawan Kumar Tiwari and Others

Supreme Court Of India · AIR 2005 SC 658 : (2005) AIRSCW 211 : (2005) 1 AWC 363 Supp : (2005) 1 ESC 96 : (2005) 104 FLR 582 : (2005) 1 JCR 147 : (2005) 1 JKJ 22 : (2005) 1 JT 150 : (2005) SCC(L&S) 193 : (2005) 2 SCR 21 : (2005) 2 SLJ 386 : (2005) 1 Supreme 3 : (2005) 2 UPLBEC 128

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Supreme Court03 Jan 2005Allowed

State of Andhra Pradesh Vs A.P. Paper Mills Ltd.

Supreme Court Of India · AIR 2005 SC 525 : (2005) AIRSCW 121 : (2005) 1 JT 80 : (2005) 1 KLT 618 : (2005) 1 SCC 719 : (2005) 2 SCR 7 : (2005) 139 STC 434 : (2005) 1 Supreme 75

Andhra Pradesh General Sales Tax Act, 1957 — Section 2, 5, 6, 6ACentral Sales Tax Act, 1956 — Section 2Kerala General Sales Tax Rules, 1963 — Rule 9
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Supreme Court03 Jan 2005Disposed Of

Abdul Rais and Others Vs Madhya Pradesh Wakf Board and Others

Supreme Court Of India · (2005) 2 ALD 3 : (2005) 5 ALLMR 289 : (2005) 1 AWC 449 Supp : (2005) 1 JCR 148 : (2005) 1 JT 67 : (2005) 3 LW 241 : (2005) MPLJ 273 : (2005) 1 SCC 741 : (2005) 1 SCR 1

Waqf (Amendment) Act, 1995 — Section 83Waqf Act, 1954 — Section 4(3), 5, 5(2), 6, 6(1)
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Supreme Court17 Dec 2004Allowed

Indrasen Jain Vs Rameshwardas

Supreme Court Of India · AIR 2005 SC 578 : (2005) 1 CGLJ 191 : (2005) 11 JT 66 : (2004) 10 SCALE 569 : (2005) 9 SCC 225

Civil Procedure Code, 1908 (CPC) — Order 6 Rule 14, Order 6 Rule 15Madhya Pradesh/Chhattisgarh Accommodation Control Act, 1961 — Section 23A, 23C, 23D, 23J
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Supreme Court17 Dec 2004Allowed

Radhika Kapur and Others Vs D.L.F., Universal Ltd.

Supreme Court Of India · AIR 2005 SC 646 : (2005) AIRSCW 54 : (2005) 3 CompLJ 18 : (2005) 1 JT 104 : (2004) 10 SCALE 498 : (2004) 13 SCC 343 : (2005) 57 SCL 301 : (2005) 1 Supreme 697

Civil Procedure Code, 1908 (CPC) — Section 100Constitution of India, 1950 — Article 136Monopolies and Restrictive Trade Practices Act, 1969 — Section 12A, 36A, 55
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